Section 40(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)A permanent employee may leave service after giving three calender months notice and a non-permanent employee may leave service after giving one calender month's notice. The Management may, however, allow an employee to leave service earlier on payment of pay (excluding allowances) for three months, or as the case may be, one month in lieu of notice by the employee. The amount in lieu of notice shall be restricted to the pay or the period by which the notice period falls short.
